MAMTA BASU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/A2 & A3 to quash the proceedings against them in C.C.No.1004/2020 on the file of Special Judicial Magistrate of First Class, Prohibition & Excise Offences Court, Sangareddy in Cr.No.304/2020 of Ramachandrapuram Police Station. The offences alleged against them are under Ss. 498(A) of Indian Penal Code and Ss. 3 & 4 of the Dowry Prohibition Act.

(2.) Heard. Perused the record.

(3.) The 2nd respondent who is the wife of Accused No.1 filed a complaint stating that she was married to Accused No.1 on 1/2/2018 at Kolkata and at the time of marriage her parents gave gold jewellery, silver towards dowry. However, the husband and parents-in-law started harassing her for additional dowry. Accused No.1 did not lead a normal 'husband and wife' relation and threatened to divorce her. Accused No.1 beat her whenever she questioned his odd behavior. Aggrieved by the said conduct, the 2nd respondent filed present complaint.